MADASAMI CHETTIAR Vs. RAJESWARI

JUDGEMENT

(1.) ONE Madasami Chettiar, the appellant herein, was the defendant. ONE Rajeswari, the respondent herein, was the plaintiff.

(2.) THE plaintiff filed the suit in O.S. No. 348 of 1978 on the file of the District Munsif, Tuticorin for declaration, permanent injunction and mandatory injunction.

(3.) LEARNED counsel for the defendant/appellant would raise the following substantial questions of law for consideration:?